VIJAY BISHNOI, J. - (1.) These writ petitions have been filed on behalf of the petitioners being aggrieved with the orders dated 22.11.2016 passed by the District Collector, Barmer (hereinafter to be referred as 'the revisional court') in Revision Petition Nos.12/2014, 13/2014, 14/2014 and 15/2014 filed on behalf of the private respondents under Section 27-A of Rajasthan Panchayat Act, 1953 read with Section 97 of Rajasthan Panchyati Raj Act, 1994 (hereinafter to be referred as 'the Act of 1994'), whereby the revisional court has cancelled the residential Patta Nos.14, 15, 16 and 17 (hereinafter to be referred as 'the pattas in question') dated 05.03.1979 issued by Gram Panchyat Banta, Panchayat Samiti Dhorimanna, District Barmer (hereinafter to be referred as 'the Gram Panchayat Banta').
(2.) The private respondents had filed those revision petitions with the allegations that the pattas in question were issued without following the procedure laid down under the Rajasthan Panchayat and Nyaya Panchayat (General) Rules, 1961 (hereinafter to be referred as 'the Rules of 1961'), which were in force at that relevant time, for the purpose of disposal of abadi land. It was alleged that the pattas in question were issued without making entries in the record.
(3.) After registration of those revision petitions, the revisional court issued notices to the petitioners and also called for record of Gram Panchyat Banta. The Gram Panchayat Banta vide its letter dated 27.06.2015 informed the revisional court that no such pattas were issued by the Gram Panchayat Banta and the concerned files of the said pattas in question were also not available in the record of the Gram Panchayat Banta.;